SAMIR KR BANERJEE Vs. SUJATA BANERJEE

JUDGEMENT

(1.) THIS is a husband's appeal against an order passed by the learned additional District Judge, Alipore allowing the wife's two applications, both in part, one - claiming for maintenance pendente lite and the other for costs of the proceedings.

(2.) THE parties are Hindus. They were married according to Hindu rites on November 28, 1959. They have no issue. They are yet young. The husband is a Chartered Accountant, a permanent employee in the paper 'statesman'. The wife, according to her own statement, is a "b. A of the Calcutta university and diploma-holder in music and an artist of repute".

(3.) IN July 1962, the application was filed by the respondent wife, for judicial separation, under Section 10 of the Hindu Marriage Act, 1955 (Act xxv of 1955), hereinafter referred to as the Act. It v/as rested on the grounds of the appellant husband's desertion, neglect and cruelty. The wife stated that she had ') ''.-me to maintain and suppart herself. She claimed a sum of Rs. 400/- per month from the husband, to meet her maintenance of separate residence, her educational expenses for continuing the study at the all India Institute of Social Welfare and Business Management and also for legal expense in respect of the said application. She also claimed for the return of ornaments and other movable articles seated in Schedule 'a' of the application.